What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal as it was covered under the Vivad Se Vishwas Scheme. The assessee was granted liberty to revive the appeal if the scheme was unsuccessful.

The assessee filed an appeal before the ITAT for AY 2021-22. During the hearing, it was brought to the tribunal's notice that the assessee had opted for the Vivad Se Vishwas Scheme 2024.

What were the issues?

Whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

M/S.Koninklijke Philips N.V vs ACIT | ITAT Kolkata 2024

Income Tax Appellate Tribunal, “ C” BENCH: KOLKATA

Before: Shri Rajesh Kumar & Shri Sonjoy Sarma]

ORDER / आदेश Per Rajesh Kumar, AM:

This is the appeal preferred by the assessee against the order of Ld. Dispute Resolution Panel-2, New Delhi (hereinafter referred to as the Ld. DRP] dated 23.08.2023 for AY 2021-22. 2. At the time of hearing, it was pointed out that the assessee has already gone into Vivad Se Vishwas Scheme 2024 ('VSVS 2024' Scheme) by filing form no.1, with the Assessment Year: 2021-22 M/s Koninklijke Philips N. V. competent authority and accordingly , prayed before the Bench that the assessee may be allowed to withdraw this appeal to which the ld. DR did not oppose.

Hence, we are dismissing the appeal as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for any reason, whatsoever.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 31st January, 2025

M/S.KONINKLIJKE PHILIPS N.V,KOLKATA vs. ACIT(I), CIR-1(2), KOLKATA. , KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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